Section 32(4) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(4)Any person or drilling or digging agency which contravenes or fails to comply with any other provision of this Act or any rule made thereunder or conditions of certificate of registration, except those mentioned in sub-section (1) above, shall be punishable with fine which may extend to ten thousand rupees or imprisonment for a term which may extend to one year. In case of subsequent and continuing failure or contravention the authority or any other person authorized by it to exercise any of the powers under this Act may seize and confiscate the drilling or digging equipment and machinery in favour of Government in the manner as prescribed.
